HARSH Vs. STATE OF HARYANA
LAWS(P&H)-2021-7-184
HIGH COURT OF PUNJAB AND HARYANA
Decided on July 22,2021

Harsh Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

AVNEESH JHINGAN,J. - (1.) The matter is taken up for hearing through video conference due to COVID-19 situation. CRM-18642-2021
(2.) Application is allowed as prayed for.
(3.) Annexure P-4 is taken on record subject to all just exceptions. Main case;


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